How many judgments cite Pr. CIT v. Lionbridge Technologies Pvt. Lt?

22 judgments on BharatTax cite Pr. CIT v. Lionbridge Technologies Pvt. Lt (260 Taxmann 273), spanning 2019 to 2026.

Which sections of the Income Tax Act does Pr. CIT v. Lionbridge Technologies Pvt. Lt come up under?

It is most often cited in judgments turning on Section 143(3), Section 144C, Section 147, Section 148, Section 148A, Section 153.

Pr. CIT v. Lionbridge Technologies Pvt. Lt

260 Taxmann 273High Court2019#5238 most cited

What is Pr. CIT v. Lionbridge Technologies Pvt. Lt authority for?

A draft assessment order under section 144C(1) must be issued before a final assessment order, and a corrigendum cannot cure the failure to issue a proper draft order.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2026.

Also referred to as

Pr. CIT v. Lionbridge Technologies Pvt. Ltd. · section 143(3) · section 144C · draft assessment order · final assessment order · corrigendum

Sections most often in play

Section 143(3)Section 144C Section 147 Section 148 Section 148A Section 153 Section 153(2)Section 153(4)

Issues it is cited on

contemporaneous data multiple year data section 144c(3)eligible assessee captive service provider section 92ca(1)section 92d related party transaction section 144c(1)section 156 benchmarking analysis section 144c(5)

Judgments citing Pr. CIT v. Lionbridge Technologies Pvt. Lt

Dy. CIT, Circle-8, Pune vs. Atlas Copco (India) Ltd., Pune

In the result, the Cross objections are partly allowed in so far

ITA 649/PUN/2013[2008-09]Status: DisposedITAT Pune29 Aug 2019AY 2008-09

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.649/Pun/2013 & 1726/Pun/2014 िनधा"रण वष" / Assessment Years : 2008-09 & 2009-10 Dcit, Circle-8, Atlas Copco (India) Limited, Pune Vs. Sveanagar, Dapodi, Pune – 411 012 Pan : Aaaca4074D (Appellant) (Respondent)

Section 143(3)Section 144CSection 156Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.649/PUN/2013 & 1726/PUN/2014 िनधा"रण वष" / Assessment Years : 2008-09 & 2009-10 DCIT, Circle-8, Atlas Copco (India) Limited, Pune Vs. Sveanagar, Dapodi, Pune – 411 012 PAN : AAACA4074D (Appellant) (Respondent) C.O. Nos.34 & 35/PUN/2019 (Arising out of ITA Nos. 649/PUN/2013 & 1726/PUN/2014) िनधा"रण वष" / Assessment Years : 2008-09 & 2009-10 Atlas Copco (India) DCIT, Circle-8, Limited, Vs. Pune Mumbai Pune Road, Dapodi, Pune – 411 012 PAN : AAACA4…

Yazaki (I) P Limited, (Formerly Known As Tata Yazaki Autocomp Ltd), Pune vs. ACIT, Circle-7, Pune

In the result, the appeal is partly allowed

ITA 163/PUN/2013[2008-09]Status: DisposedITAT Pune12 Jul 2019AY 2008-09

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.163/Pun/2013 िनधा"रण वष" / Assessment Year : 2008-09

Section 143(3)Section 144CSection 156Section 271(1)(c)Section 274Section 40Section 40A(2)(a)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.163/PUN/2013 िनधा"रण वष" / Assessment Year : 2008-09 Yazaki India Private Limited ACIT, (Formerly known as Tata Yazaki Vs. Circle-12, Pune AutoComp Limited), Gat No.93, Survey No.166, High Cliff Industrial Estate, Kesnand, Pune – 412 207 PAN : AAACT5570F (Appellant) (Respondent) Appellant by Shri Dhanesh Bafna, & Shri Pavan Dudhediya Respondent by Shri Sanjiv Shankar Date of hearing 09-07-2019 Date of pronouncement 12-07-2019 आदेश / ORDER…